Chattisgarh High Court
Pawan Kumar Joshi vs State Of Chhattisgarh 33 Wps/3165/2018 ... on 19 April, 2018
Author: Manindra Mohan Shrivastava
Bench: Manindra Mohan Shrivastava
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 3167 of 2018
1. Pawan Kumar Joshi S/o Sadhu Ram Joshi, Aged About 39 Years
Working As Lecturer (Panchayat) At Govt. Higher Secondary
School, Konari, Blcok Palari, District Baloda Bazar Bhatapara
Chhattisgarh., District : Balodabazar-Bhathapara, Chhattisgarh
2. Arun Kumar Sahu, S/o Vishal Ram Sahu, Aged About 49 Years
Working As Lecturer (Panchayat) At Govt. High School, Telasi,
Block, Palari, District Baloda Bazar Bhatapara Chhattisgarh., District
: Balodabazar-Bhathapara, Chhattisgarh
3. Smt. Manju Mehar D/o Chandu Lal Aged About 41 Years Working As
Lecturer (Panchayat) At Govt. Higher Secondary School,
Lachchhanpur, Block Palari, District Baloda Bazar Bhatapara
Chhattisgarh., District : Balodabazar-Bhathapara, Chhattisgarh
4. Miteshwar Kumar Sahu, S/o Late Shri Uday Ram Sahu, Aged About
40 Years Working As Teacher (Panchayat), At Govt. Middle School,
Konari, Block Palari, District Baloda Bazar Bhatapara Chhattisgarh.,
District : Balodabazar-Bhathapara, Chhattisgarh
5. Panch Ram Sahu, S/o Late Shri Jivrakhan Lal Sahu, Aged About 48
Years Working As Lecturer (Panchayat) At Govt. Higher Secondary
School, Konari, Block Palari, District Baloda Bazar Bhatapara
Chhattisgarh., District : Balodabazar-Bhathapara, Chhattisgarh
6. Hemant Kumar Deohari, S/o Pati Ram Deohari, Aged About 30
Years Working As Teacher (Panchayat) At Govt. Middle School,
Sisdewari, Block Palari, District Baloda Bazar Bhatapara
Chhattisgarh., District : Balodabazar-Bhathapara, Chhattisgarh
---- Petitioners
Versus
1. State Of Chhattisgarh Through The Secretary, Department Of
Panchayat And Rural Development, Mahanadi Bhawan, Mantralaya
Naya Raipur, District Raipur Chhattisgarh., District : Raipur,
Chhattisgarh
2. Chief Executive Officer, Zila Panchayat, Baloda Bazar Bhatapara,
District Baloda Bazar Bhatapara Chhattisgarh., District :
Balodabazar-Bhathapara, Chhattisgarh
---- Respondents
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For Petitioner : Mr. Govind Dewangan, Advocate.
For State : Mr. Chandresh Shrivastava, PL
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Hon'ble Shri Justice Manindra Mohan Shrivastava Order on Board 19/04/2018
1. Learned counsel for the parties would submit that the issue raised in this petition is squarely covered by order dated 28.11.2017 passed by this Court in WPS No. 2530 of 2017 (Mukesh Kumar Patel and another Vs. State of Chhattisgarh and another) and batch of petitions wherein the circular dated 23.04.2016 has been quashed, petitions allowed and it has been declared that the petitioners therein shall be entitled to obtain the benefit of revised pay-scale on completion of 8 years service by including the services rendered by them on a lower post or on the same post.
2. In view of the aforesaid submission and the impugned order and action is based on circular dated 23.04.2016 which has been quashed in the case referred to herein above, the petition also deserves to be allowed with the direction that the petitioner shall be entitled to obtain the benefit of revised pay-scale on completion of 8 years service by including the services rendered by him on a lower post or on the same post.
3. No order as to costs.
Sd/-
(Manindra Mohan Shrivastava) Judge Rohit